Section 24(6) in The Merchant Shipping (Maritime Labour) Rules, 2016
(6)Such interim maritime labour certificate may be issued by the recognised organisation or any other person authorised by the Director General of Shipping for a period not exceeding six months, following verification that-(a)the ship has been inspected as far as reasonable and practical for the matters listed in the Form-6;(b)the ship owner has demonstrated to the recognised organisation or any other person authorised by the Director General of Shipping that the ship has adequate procedures to comply with this rule;(c)the master is familiar with the requirements of these rules and the responsibilities for its implementation; and(d)relevant information has been submitted to the recognised organisation or any other person authorised by the Director General of Shipping to produce a declaration of maritime labour compliance.
